Unknown vs High Court Of Andhra Pradesh :: ...
2023 Latest Caselaw 3910 AP

         HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No:. A.S.No.436 of 2023
                      PROCEEDING SHEET
SL.     DATE                            ORDER                             OFFICE
NO.                                                                        NOTE
1     22.08.2023 DVSS, J & DVR,J


                                    I.A.No.3 of 2023
                      For     the    reasons   mentioned       in   the
                accompanying affidavit filed in support of this
                petition, filing of the original certified copy of
                the   order    in     O.S.No.64   of   2006,    dated
                30.09.2022 is dispensed with for present.
                      Learned counsel for the appellant is
                directed to file certified copy of judgment and
                decree in O.S.No.64 of 2006, dated 30.09.2022
                on the file of III Additional District Judge,
                Guntur, within a period of 45 days.

                                                               _______
                                                               DVSS,J

                                                                ______
                                                                DVR,J

                                    I.A.No.2 of 2023
                      This interlocutory application is filed to
                condone the delay of 97 days in resubmitting
                the appeal.
                      After considering the submissions made
                and contents of the affidavit, this Court is of
                the opinion that sufficient cause is made out
                                                                          Contd..
                to condone the delay in resubmitting the
                appeal.
 SL.   DATE                         ORDER                            OFFICE
NO.                                                                  NOTE
                      Hence, this Interlocutory Application is
             allowed.
                                                       _______
                                                       DVSS,J

                                                           ______
                                                           DVR,J


                              I.A.No.1 of 2023
                      Learned counsel for the appellant is
             permitted to take out personal notice to the
             respondents by RPAD and file proof of service

in the Registry.

List on 12.09.2023 in motion list.

_______ DVSS,J

______ DVR,J

Note:CC today B/o.

AG/NKA SL. DATE ORDER OFFICE NO. NOTE